Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 446] [Entire Act] State of Uttar Pradesh - Subsection Section 446(3) in The General Rules (Civil), 1957 (3)Where a semi-official letter is addressed to the Registrar, only one subject should be dealt with in one letter; a second subject should be made the subject of second letter.
